Abhinash Kumar vs The State Of Bihar
2022 Latest Caselaw 4575 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11551 of 2022
     ======================================================

Abhinash Kumar, son of Rameshwar Singh, resident of village - Sehuka, Police Station - Ramgarh, District - Kaimur, Bhabua - 821110

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar - 800001.

2. The Secretary, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar - 800001.

3. The Engineer-in-Chief, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar - 800001.

4. The Executive Engineer, Rural Works Department, Work Division, Mohania, District - Kaimur.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Abhishek Kumar, Advocate For the Respondent/s : Smt. Archana Meenakshee, GP-6 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-08-2022 The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.11551 of 2022 dt.18-08-2022

Learned counsel for the respondent invites our attention

to Clause 29 of the NIT as also the decision rendered by various

courts.

As such, in view of the same, we dispose of the present

petition reserving liberty to the petitioner to represent respondent

No. 4, namely, the Executive Engineer, Rural Works Department,

Work Division, Mohania, District-Kaimur, venting out the

grievances, subject-matter of the present petition.

Patna High Court CWJC No.11551 of 2022 dt.18-08-2022

Without expressing any opinion on merits, leaving all

questions of fact and law open, the present petition is disposed of

with the liberty aforesaid.

We expect that the appropriate authority shall consider

and decide the petitioner's application/request expeditiously and

preferably within a period of two months from the date of its

presentation.

While considering such request, the period for which

the petitioner has been pursuing the present petition shall not be

counted for the purposes of limitation.

Needless to say that while considering such request,

principles of natural justice shall be followed and due opportunity

of hearing afforded to the parties.

Liberty reserved to the petitioner to challenge the order,

if required and desired.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 22.08.2022 Transmission Date